REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF CUSTOMS Appellant

V/S

CESTAT, NEW DELHI Respondents

Referred Judgements :-

OSWAL AGRO MILLS LIMITED V. ASSISTANT COLLECTOR OF CENTRAL EXCISE,LUDHIANA [REFERRED TO]
ITW SIGNODE INDIA LTD. V. ASSISTANT COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE,HYDERABAD [REFERRED TO]
COMMISSIONER OF CUSTOMS (EXPORTS),CHENNAI V. JRAJ EXPORTS (P) LIMITED [REFERRED TO]
COMMISSIONER OF CUSTOMS,CHENNAI V. ARISTO SPINNERS PVT. LTD. [REFERRED TO]
DAEWOO MOTORS INDIA LTD. V. UNION OF INDIA [REFERRED TO]
ELECON ENGINEERING CO. LTD. V. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF CUSTOMS,KOCHI V. TOLLIN RUBBERS (P) LTD. [REFERRED TO]
DCW LIMITED V. UNION OF INDIA [REFERRED TO]
RUCHI SOYA INDUSTRIES LTD. V. UNION OF INDIA [REFERRED TO]
VAMADEV EXPORTS V. COMMISSIONER (APPEALS),CHENNAI [REFERRED TO]

JUDGEMENT

(1.) These are appeals preferred by the Revenue against the common judgment and order dated 5-8-2004 passed by the Customs, Excise and Service Tax Appellate Tribunal (in short, the Tribunal).

(2.) These appeals were admitted on 10-3-2005 and the following questions of law were framed, for consideration of this Court :

(3.) We may note that the parties in the three appeals are identical.

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COMMISSIONER OF CUSTOMS Vs. CESTAT, NEW DELHI

Referred Judgements :-

JUDGEMENT

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